ARJUN SOM DUTT` Vs. MADHVI BERY

JUDGEMENT

(1.) THE two plaintiffs have filed this suit, (i) for declaration of the purported Codicil dated 7th April, 2006 executed by Ms. Kunti Verman as invalid ab initio, illegal and null and void; (ii) for partition of the movable and immovable assets of the said Ms. Kunti Verman including property No.2A, Friends Colony (West), New Delhi; and, (iii) for ancillary reliefs of injunction and rendition of accounts, pleading:

(2.) SUMMONS of the suit and notice of the application for interim relief were issued though no interim relief granted to the plaintiffs.

(3.) ELSE , the suit has been languishing for the last nearly seven years for service of the other defendants (i.e. the other brothers/sisters of Ms. Kunti Verman and their legal heirs) and for service of the legal heirs of the defendants No.3 & 6 who are stated to have died during the pendency of the suit.